Leitner Shriram Manufacturing ... vs Rahul Dyeing And Printing Private ...
2022 Latest Caselaw 9611 Bom

                           Megha                                       13_caf_356_2020.doc


                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CIVIL APPELLATE JURISDICTION

                                            CIVIL APPLICATION NO.356 OF 2020
                                                           IN
                                         FIRST APPEAL (STAMP) NO.22990 OF 2019
                           Leitner Shriram Manufacturing Ltd.           ...Applicant
                                            Versus
                           Rahul Dyeing and Printing Private
                           Ltd. a company                                    ...Respondent
                                                             ...
                           Mr. Balwant Salunkhe for the Applicant.
                           Mr. Balasaheb M. Jadhav for the Respondent.


                                                       CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 21ST SEPTEMBER, 2022.

P. C. :-

1. The records prima facie indicate that the Applicant herein

was not permitted to file written statement in the Suit. Subsequently,

the Suit has been decreed on the same day without even offering an

opportunity to the Applicant to cross examine the Plaintiff.

2. Considering the facts and circumstances, the execution and

implementation of the impugned Judgment is stayed pending hearing

of the appeal.

3. The application stands disposed of.

(SMT. ANUJA PRABHUDESSAI, J.) Digitally signed MEGHA by MEGHA S PARAB S PARAB Date:

2022.09.23 17:44:18

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